K.Chandru vs State Rep. By
2021 Latest Caselaw 23972 Mad

                                                                                  Crl.A.No.186 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 07.12.2021

                                                            CORAM

                                   THE HONOURABLE Ms.JUSTICE R.N.MANJULA

                                                    Crl.A.No.186 of 2015


                     K.Chandru                                                 ... Appellant

                                                             Vs


                     State rep. by
                     The Inspector of Police,
                     Tirupur North Police Station,
                     Tiruppur.
                     [Crime No.1252 of 2004]                                   ... Respondent


                     PRAYER: This Criminal Appeal is filed under Section 374(2) of Cr.P.C.,

                     against the judgment of the learned Judge, Fast Track Court of Mahila

                     Tiruppur in S.C.No.31 of 2012, dated 26.02.2015.


                                    For Appellant       :     Mrs.D.Prasanna

                                    For Respondent      :     Mr.A.Gopinath
                                                              Government Advocate (Crl.Side)



                     1/14


https://www.mhc.tn.gov.in/judis
                                                                                       Crl.A.No.186 of 2015



                                                         JUDGMENT

This Criminal Appeal has been preferred by the accused challenging

the judgment of the Fast Track Court of Mahila Tiruppur in S.C.No.31 of

2012, dated 26.02.2015, in and by which he was convicted and sentenced as

follows:

Sl. Offence under Sections Punishment imposed passed by the trial No. Court 1 448 IPC To pay a fine of Rs.1000/- in default to undergo one week Simple Imprisonment 2 341 IPC To pay a fine of Rs.500/- in default to undergo one week Simple Imprisonment 3 342 IPC To pay a fine of Rs.1000/- in default to undergo one week Simple Imprisonment 4 376(i) IPC Sentenced to undergo 2 years Rigorous Imprisonment and to pay a fine of Rs.25,000/-, and in default, to undergo Simple Imprisonment for another one month.

2. According to the case of the prosecution, on 12.06.2004 at abut 12

noon, PW2, the victim girl, who is the daughter of the defacto complainant/

PW1 was alone at her house. At that time, the appellant/accused trespassed

into the house, locked it from inside and kissed her and thereafter he gagged

her, pushed her down and ravished her.

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3. On the complaint given by PW1-Subramanian, PW6, registered the

case in Crime No.1252 of 2004 and prepared Ex.P5-FIR. PW7 took up the

case for investigation and went to the place of occurrence and prepared the

Observation Mahazar and Rough Sketch in the presence of witnesses and

recovered the dresses worn by the victim during the time of occurrence and

examined the victim and the other witnesses. Thereafter, PW7, arrested the

accused at about 2 p.m., on 13.06.2004 and recorded his confession

statement in the presence of witnesses. After completing the investigation, he

filed the charge sheet against the appellant/accused for the offences under

Sections 448, 341, 342 and 376(i) of IPC.

4. The evidence of prosecution witnesses reveal that the de-facto

complainant was a wire man and his daughter is the victim herein, aged 13

years at the time of occurrence. On the date of occurrence, PW1 and his wife

went outside by leaving the victim/daughter and later they came to know that

the victim was ravished by the accused. The accused/Chandru used to come

to his maternal aunt's house, which is nearby the house of the de-facto

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complainant's house. PW1 went there and enquired about the accused; the

accused was hiding; after coming to know that he was there, PW1 gave a

complaint to Police.

4.1. The victim was examined as PW2 and she had stated about the

occurrence in her evidence that when she was alone at her home, she took

bath and changed her dress. The accused was hiding in the house without the

knowledge of the victim and after taking bath, the accused closed the door,

kissed her, pushed her down, removed her dress and ravished her; at that

time, her brother came and knocked the door by calling her; when PW2

slowly went and opened the door, the accused suddenly came and pushed her

brother and ran outside; her brother brought their parents and thereafter PW2

narrated the event to her mother; her father took her to the Doctor for

treatment and the Doctor treated her for injuries found on her private parts;

the Police also took her to the Government Hospital for medial examination.

4.2. PW5-Doctor who examined the victim, stated in her evidence that,

her examination on the victim revealed abrasions measuring 0.03 cm on the

right chest and 02 X 02 cm on her vaginal part; the hymen was not in-tact and

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she noticed contusion on her private part; the vaginal fluid collected and sent

for chemical examination.

4.3. The brother of PW2 was examined as PW3 and he has stated that,

on the day of occurrence, he was playing with his friends and he wanted to

drink water and so he came and knocked the door of his house; since the door

was not opened, he opened the window and saw the accused was sitting on

his sister and after some time, his sister came crying and opened the door.

5. The learned counsel for the appellant/accused submitted that there

are certain contradictions in the evidence of the victim. The medical evidence

is not supportive to the case of the prosecution.

6. The learned Government Advocate(Crl.Side) appearing for the State

submitted that the victim who was 13 years old has given a clear account of

the occurrence and it is right for the Courts below to convict the

appellant/accused based on her evidence; the medical evidence also

corroborate the evidence of the victim and hence, there is no reason to

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interfere with the judgment of the Court below.

7. Points for consideration:

''Whether the conviction and sentence of the appellant/accused for the offences under Sections 448, 341, 342 and 376(i) of IPC, by the learned Sessions Judge, basing on the materials available on record, is fair and proper?''

8. It is seen from the evidence of PW1 that on the day of occurrence,

he went somewhere along with his wife by leaving the victim alone at the

house. The accused is a known person and he used to come to the neighbour's

house where his maternal aunt was residing. The victim has stated about the

manner in which the accused entered into the house of the victim and

ravished her. She has stated that when she was taking bath and changing

dress, the accused came into her kitchen and was hiding. She did not know

that the accused was inside kitchen. After she had taken bath, the accused

followed her, locked the door and pushed her down and committed the

offence.

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9. It is needless to state that in the offences of this nature, the evidence

of the victim alone is sufficient to convict the accused if it is found to be

reliable. It has been held in various judmgments of the Hon'ble Supreme

Court that the evidence of the sexual victim should be treated like the

evidence of the injured witness and there is need for any corroboration and

the testimony of the victim if found to be reliable, should be accepted without

seeking for any corroboration. In this regard, it is relevant to refer the

judgment reported in Ganesan Vs. State Represented by its Inspector of

Police [(2020) 10 SCC 573)].

10.1 .........

11. In State of Punjab v. Gurmit Singh, (1996) 2 SCC 384, this Court held that in cases involving sexual harassment, molestation, etc. the court is duty-bound to deal with such cases with utmost sensitivity. Minor contradictions or insignificant discrepancies in the statement of a prosecutrix should not be a ground for throwing out an otherwise reliable prosecution case. Evidence of the victim of sexual assault is enough for conviction and it does not require any corroboration unless there are compelling reasons for seeking corroboration. The court may look for some assurances of her statement to satisfy judicial

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conscience. The statement of the prosecutrix is more reliable than that of an injured witness as she is not an accomplice. The Court further held that the delay in filing FIR for sexual offence may not be even properly explained, but if found natural, the accused cannot be given any benefit thereof. The Court observed as under: (SCC pp. 394-96 & 403, paras 8 &

21) "8. ... The court overlooked the situation in which a poor helpless minor girl had found herself in the company of three desperate young men who were threatening her and preventing her from raising any alarm. Again, if the investigating officer did not conduct the investigation properly or was negligent in not being able to trace out the driver or the car, how can that become a ground to discredit the testimony of the prosecutrix? The prosecutrix had no control over the investigating agency and the negligence of an investigating officer could not affect the credibility of the statement of the prosecutrix. ... The courts must, while evaluating evidence, remain alive to the fact that in a case of rape, no self-respecting woman would come forward in a court just to make a humiliating statement against her honour such as is involved in the commission of rape on her. In cases involving sexual molestation, supposed considerations which have no material effect on the veracity of the prosecution case or even discrepancies in the statement of the prosecutrix should not, unless the discrepancies are such which are of fatal nature, be allowed to throw out an otherwise reliable prosecution case. ...

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Seeking corroboration of her statement before relying upon the same, as a rule, in such cases amounts to adding insult to injury. ... Corroboration as a condition for judicial reliance on the testimony of the prosecutrix is not a requirement of law but a guidance of prudence under given circumstances. ...

xxx xxx xxx

21. ... The courts should examine the broader probabilities of a case and not get swayed by minor contradictions or insignificant discrepancies in the statement of the prosecutrix, which are not of a fatal nature, to throw out an otherwise reliable prosecution case. If evidence of the prosecutrix inspires confidence, it must be relied upon without seeking corroboration of her statement in material particulars. If for some reason the court finds it difficult to place implicit reliance on her testimony, it may look for evidence which may lend assurance to her testimony, short of corroboration required in the case of an accomplice. The testimony of the prosecutrix must be appreciated in the background of the entire case and the trial court must be alive to its responsibility and be sensitive while dealing with cases involving sexual molestations."

(emphasis in original)

12. In State of Orissa v. Thakara Besra, (2002) 9 SCC 86, this Court held that rape is not mere physical assault, rather it often distracts (sic destroys) the whole personality of the victim.

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The rapist degrades the very soul of the helpless female and, therefore, the testimony of the prosecutrix must be appreciated in the background of the entire case and in such cases, non- examination even of other witnesses may not be a serious infirmity in the prosecution case, particularly where the witnesses had not seen the commission of the offence.

13. In State of H.P. v. Raghubir Singh, (1993) 2 SCC 622 this Court held that there is no legal compulsion to look for any other evidence to corroborate the evidence of the prosecutrix before recording an order of conviction. Evidence has to be weighed and not counted. Conviction can be recorded on the sole testimony of the prosecutrix, if her evidence inspires confidence and there is absence of circumstances which militate against her veracity. A similar view has been reiterated by this Court in Wahid Khan v.State of M.P. (2010) 2 SCC 9 placing reliance on an earlier judgment in Rameshwar v. State of Rajasthan, AIR 1952 SC 54.

14. Thus, the law that emerges on the issue is to the effect that the statement of the prosecutrix, if found to be worthy of credence and reliable, requires no corroboration. The court may convict the accused on the sole testimony of the prosecutrix."

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10. Though it is not unfair to rely on sole testimony of the victim

without any corroboration, in this case, PW3, brother of the victim had also

corroborated her evidence. At the time of occurrence he was playing outside

with his friends. As he felt thirsty, he came and knocked the door of the

house; since the door was not opened, he peeped through the window and

saw the accused was sitting on the victim. The family of the victim did not

have any motive against the accused to implicate him falsely in this case. The

cross-examination of the material witnesses of PW2 and PW3 did not have

anything contrary so as to demolish their chief examination. Their evidences

are consistent and reliable.

11. PW5/Doctor who examined the victim has also stated about the

abrasion and wounds present on the chest and private part of the victim. The

Doctor did not rule out the possibility of subjecting the victim girl for sexual

intercourse.

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12. It is submitted by the learned counsel for the appellant/accused that

the complaint was given after eight hours of the occurrence and that creates a

doubt in the case of the prosecution. In sexual offences, normally, when a girl

is ravished, her parents would be so reluctant to speak out the same and lodge

a complaint. They have to get convinced themselves and be confident to come

forward for giving a complaint. In such practical difficulties and social

constraints, it is not unusual to delay the legal action by preferring a

complaint. Hence, the delay in giving the complaint cannot be considered as

fatal to the case of the prosecution. Since the oral, documentary and medical

evidence prove the case of the prosecution, the learned Trial Judge found the

accused guilty for the offences under Sections 448, 341, 342 and 376(i) of

IPC. I find no reason to interfere with the well reasoned judgment of the trial

Court.

13. In the result, this Criminal Appeal is dismissed and the judgment of

the Sessions Judge, Fast Track Court of Mahila Tiruppur in S.C.No.31 of

2012, dated 26.02.2015, are confirmed. The appellant/accused shall undergo

the remaining period of sentence, if any. Since he is on bail, the trial Court is

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directed to secure the accused and commit him to prison to undergo the

remaining period of sentence, if any.

07.12.2021 Index: Yes / No Speaking Order : Yes / No ssn

To

1. The Sessions Judge, Fast Track Court of Mahila, Tiruppur

2. The Inspector of Police, Tirupur North Police Station, Tiruppur.

3. The Public Prosecutor, High Court of Madras, Chennai.

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R.N.MANJULA, J., ssn

Crl.A.No.186 of 2015

07.12.2021

https://www.mhc.tn.gov.in/judis